Section 75 in The Maharashtra Municipal Corporations Act, 1949
75. Contracts relating to Transport Undertakings. - For the purposes of contracts relating exclusively to the Transport Undertaking, the provisions of section 73 and those of Chapter V of the Schedule shall apply as if for the word "Commissioner" wherever it occurs the words, "Transport Manager" and for the wards "Standing Committee" wherever they occur the words "Transport Committee" had been substituted.
